Central Information Commission
Mr.P Suresh Babu vs Ministry Of Home Affairs on 25 March, 2011
Central Information Commission
2nd Floor, Room No. 305 B-Wing,
August Kranti Bhawan
Bhikaji Kama Place
New Delhi
Case No. CIC/SS/A/2010/001128
Name of Appellant : Sh. P. Suresh Babu
(The Appellant was present)
Name of Respondent : M/o Home Affairs, Directorate of Coordination
Police Wireless, CGO Complex
(Represented by Sh. P. K. singhal,
Director, Sh. M.S.N. Swamy, Dy.
Director, Sh. S. C. Sharma, Dy. Director,
Sh. Phool Kumar, Asst.Director and Sh.
A.S. Negi, Asst.)
The matter was heard on : 18.03.2011
ORDER
Sh. P. Suresh Babu, the Appellant, is aggrieved with the reply provided to him by the Respondent on point no. 5 & 7 of his RTI application dated 31.08.2010. In his second appeal filed before the Commission, the Appellant pleads for suitable direction by the Commission to the CPIO and FAA / Directorate of Coordination, Police wireless, M/o Home Affairs, to provided correct and complete information to query no. 5 & 7 of his RTI application.
The Respondent on the other hand in a written statement filed before the Commission deny the allegations leveled by the Appellant and state that requisite information a sought for by the Appellant under the RTI Act has been provided to him within the time limit as prescribed under the said Act. The information sought by the Appellant and the information provided by the Respondent are as follows: Information sought by the applicant under Information provided by the CPIO and First point (5) Appellate Authority under para (5) as per the following clarification.
Is it true that an Association registered Yes, it is true that Directorate of Coordination under Society Registration Act with an Police Wireless (MHA) is receiving / objective of representing common considering the representations / grievances submitted by an individual / employee / group grievances of staff, is allowed / permitted of employees/ registered Associations while Directorate of Coordination Police Wireless taken decision.
(MHA) even though it has not obtained recognition under Central Civil Service (Recognition of Service Association) Rules, 1993.
Information sought by the applicant under Information provided by the CPIO and First point (7) Appellate Authority under para (7) Whether Akhil Bhartiya Operational Staff Information as sought by the applicant is Association (Registered under society available in Rule 7 of the CCS(Conduct) Registration Act, but non recognized as per Rules, 1964 & the same was intimated by the CPIO & the Appellate authority vide letter No. CCS(RSA) Rules, 1993 can hold peaceful A 13019/5 (Transfer) / 2010Admn.I dated meetings in DCPW office premises during 27.09.2010 & OM dated 2.11.2010 off working hours without hampering respectively. Government Works?"
After hearing the parties and on perusal of the relevant documents on file, the Commission is of the view that the requisite information as per record and permissible under the RTI Act has been provided to the Appellant by the Repondent on point no. 5&7 of his RTI application, the Commission finds no infirmity in the reply of the respondent. However, in the interest of transparency the Respondent are hereby directed to provide a copy of Rule 7 of the CCS (Conduct) Rules 1964, to the Appellant within 10 days of receipt of this order.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner 25.03.2011 Authenticated true copy (S. Padmanabha) Under Secretary & Dy. Registrar Copy to:
1. Sh. P. Suresh Babu Technical Assistant Directorate of Coordination Police Wireless M/o Home Affairs Block-9, CGO Complex Lodhi Road New Delhi-110003
2. The Public Information officer Dy. Director (Admn.) Govt. of India M/o Home Affairs Block-9, CGO Complex Lodhi Road New Delhi-110003
3. The Appellate Authority Director Govt. of India M/o Home Affairs Block-9, CGO Complex Lodhi Road New Delhi-110003